Section 12(2) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
(2)[ (a) The appointing authority shall, if it is opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee on the date on which he completes twenty- five years of service or attains fifty years of age or on any date thereafter to be specified in the notice.(b)The period of such notice all not be less than three months :-Provided that where at least three months' notice is not given or notice for a period less than months is given, the employee shall be entitled to claim a sum equivalent to the amount of this pay and allowances, at the same rates at which he was drawing them immediately before the date of retirement for a period of three months or as the case may be, for the period by which such notice falls short of three months.
